WPSB/512/2016
2021 Latest Caselaw 3866 UK

       IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL


       THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH
                            CHAUHAN

                                   AND

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

               WRIT PETITION (S/B) No. 512 OF 2016



                     23RD SEPTEMBER, 2021
   Between:

   Narendra Prasad Godiyal and others.                  ...Petitioners

   and

   State of Uttarakhand and another.                 ...Respondents


   Counsel for the petitioners: Mr. Amar Murti Shukla,
                             learned   counsel.
   Counsel for the respondents: Mr.   Pradeep     Joshi,
                                learned Additional Chief
                                Standing Counsel for
                                the      State        of
                                Uttarakhand.


   The Court made the following:


JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)



          Mr. Amar Murti Shukla, the learned counsel for

  the petitioners, informs this Court that this case has

  become infructuous.


  2.      Therefore, this writ petition is, hereby, dismissed

  as infructuous.


                                     1
 3.        In sequel thereto, pending application, if any,

stands disposed of.


4.        No order as to costs.


                  _____________________________
                  RAGHVENDRA SINGH CHAUHAN, C.J.


                                      ___________________
                                      ALOK KUMAR VERMA, J.

Dt: 23rd September, 2021 Rathour